Mukhlal Ram vs The State Of Bihar And Ors
2021 Latest Caselaw 80 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.20899 of 2018
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Mukhlal Ram S/o Late Dhanesh Ram R/o Village and P.O. Bhadokhra, P.S.- Tilothu, District- Rohtas

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary through the Principal Secretary, Panchayat Raj Department, New Secretariat, Patna.

2. The Deputy Secretary, Panchayat Raj Department, New Secretariat, Patna

3. The District Magistrate, Rohtas

4. The Block Development Officer, Block Chenari, Rohtas

5. The Block Development Officer, Block Bikramganj, Rohtas

6. The Block Development Officer, Block Nasiriganj, Rohtas

7. Block Panchayat Raj Officer, Bikaramganj Block, Rohtas

8. The District Provident Fund Officer, Rohtas, Sasaram

9. The Accountant General, Bihar, Patna

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Shashi Bhushan Kumar, Advocate For the State : Mr. Mritunjay Kumar, AC to AAG 6 For the Accountant General : Mr. Purushottam Kumar Jha, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN ORAL JUDGMENT Date : 07-01-2021

Heard learned counsel for the petitioner and learned counsel for the respondents.

2. The following reliefs as formulated by the petitioner have been claimed in the writ petition -

i) To quash the memo no. 264 dated 23.03.2017 issued by the Block Development Officer, Vikramganj, Rohtas whereby and whereunder stop the withdrawal of the amount in the account of the petitioner;

ii) To further direct the respondent authority start payment of pension to the petitioner with Patna High Court CWJC No.20899 of 2018 dt.07-01-2021

immediate effect."

3. Learned counsel for the petitioner accepts that during the pendency of the writ petition, the grievance of the petitioner has been redressed.

4. Learned counsel for the respondents appear and have been heard.

5. Having regard to the stand of the petitioner, the writ petition stands disposed of.

(Vikash Jain, J) Chandran/-

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Uploading Date          08.01.2021
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